[Cites 0, Cited by 0]
[Section 3]
[Entire Act]
State of Uttar Pradesh - Subsection
Section 3(3) in The U. P. Industrial Area Development Act, 1976
| (a) | The Secretary to the Government, Uttar Pradesh, IndustriesDepartment or his nominee not below the rank of Joint Secretary -ex officio | Member-Chairman. |
| (b) | The Secretary to the Government, Uttar Pradesh, Public WorksDepartment or his nominee not below the rank of Joint Secretary -ex officio | Member |
| (c) | The Secretary to the Government, Uttar Pradesh, LocalSelf-Government Department or his nominee not below the rank ofJoint Secretary -ex officio | “ |
| (d) | The Secretary to the Government, Uttar Pradesh, FinanceDepartment or his nominee not below the rank of Joint Secretary -ex officio | “ |
| (e) | The Managing Director, U. P. State Industrial DevelopmentCorporation -ex officio | “ |
| (f) | Five members to be nominated by the State Government bynotification | Member |
| (g) | Chief Executive Officer | Member-Secretary. |